Section 23(4) in The Cyber Regulations Appellate Tribunal (Procedure) Rules, 2000
(4)A register of all the registered clerks shall be maintained in the office of the Registrar and after registration of the clerk, the Registrar shall direct the issue of an identity card to him which shall be non-transferable and shall be produced by the holder upon request by an officer or any other employee of the Tribunal.
